Section 9 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
9. Obligation to furnish information.
(1)Any person whose rights, or interests are required to be, or have been entered, in a record of tenancy rights under this Act shall be bound on the requisition of the record officer engaged in preparing or revising the record of tenancy rights, to furnish or produce for his inspection within such time as may be specified in such requisition or within such further time not exceeding thirty days as the record officer may, in his discretion allow, all such information or documents needed for the correct preparation or revision thereof, as may be within his knowledge or in his possession or power.(2)The record officer to whom any information is furnished or before whom any document is produced in accordance with a requisition under sub-section (1) shall at once give a written acknowledgment thereof to the person furnishing or producing the same and shall endorse on any such document, a note under his signature staling the fact of its production and the date thereof.
